Securities And Exchange Board Of India - Subsection
Section 49G(13) in Securities and Exchange Board of India (Mutual Funds) Regulations, 1996
(13)[ The asset management company shall obtain, wherever required under these regulations, prior in-principal approval from the recognised stock exchanges where units are proposed to be listed.] [Inserted Notification No. LAD-NRO/GN/2009-10/01/159601, dated 8.4.2009.]
